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[Cites 0, Cited by 10] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Bombay Public Trusts Act, 1950

(1)The State Government may also appoint such number of Deputy and Assistant Charity Commissioners for such regions or sub-regions or for such public trust or such class of public trusts as may be deemed necessary.